(1)Where restoration of any land resumed is ordered under Section 23, the cultivating tenant shall hold the land directly under the landlord from whom restoration has been ordered and the rights of the intermediaries extinguished under Sub-section (6) of Section 22 shall not revive.(2)Before such restoration, the cultivating tenant shall pay to the person who resumed the land-(i)the amount paid by such person to the cultivating tenant and to the intermediary, if any, towards the value of the improvements effected by them and existing at the time of restoration :(ii)the value of the improvements, if any effected bonafide by such person between the date of resumption and the date of the application, and(iii)any amount other than solatium received by the cultivating tenant from such person on account of the resumption.(3)The rent payable by the cultivating tenant after the restoration of the holding shall be the fair rent.
